Section 12 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
12. Appointment of additional police force in neighborhood of railway and other construction works etc.
When the work of railway or canal or any such other work or any factory or commercial concern is carried on, or is in operation in any part of the country, and the *Director-General of District Police is of the opinion that it is necessary on account of the behavior of the persons engaged in such work, factory or concern or of the behavior reasonably apprehended of them to depute an additional police force in such place, he may with the consent of the Government depute additional police force and such force may be retained so long as such necessity shall continue.*The Director-General of District Police shall direct from time to time, the person having custody and control of the fund by which such work or factory or concern is being carried or is in operation for the payment of the charge of such additional force; and such person shall make payment of the charge accordingly;
